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[Cites 0, Cited by 1] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1) in The Arms Rules, 1962

(1)A manufacturer of firearms shall get every firearm manufactured by him stamped so as to show distinctly
(a)the makers name and registered trade mark, if any;
(b)the serial number of the weapon as entered in his register and the year of stamping; and
(c)proof-mark;
as shown in the following Table: